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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(2) in The Orissa Co-operative Societies Rules, 1965

(2)When member is expelled [* * *] [Deleted vide Orissa Gazette Extraordinary No 500, dated 23.4.1997.] the value of his share or interest in the Society shall be paid to him after deducting any dues payable by him to the Society.